- (1.) This is a petition under Section 14 of the Arbitration Act, for directing respondent No. 2 to file the Award along with the arbitration proceedings in this Court. Notice was issued to respondent No. 2 to file his Award, as well as, the proceedings.
(2.) The brief facts of the case are that the petitioner entered into a contract as per A/T No. ME8/504/08/160-036/063-068-632/074/III dated 31.8.1971 for supply of 5,165 Nos. Lead Acid Storage Cells, 200 An and 12, 090 Nos. of 300 Ah. The said contract contained an arbitration clause wherein it was provided that in case of any difference disputes arising between the parties under the contract, the same shall be referred to the sole arbitration of an officer of the Ministry of Law, to be appointed by the Director General of Supplies and Disposal.
(3.) Certain disputes and differences, having arisen between the parties and on the respondent's moving an application under Section 20 of the Arbitration Act in this Court, an order was made to appoint the arbitrator under the terms and conditions of the contract. The respondent No. 2 entered upon the reference and made the Award on 21st February, 1985.;